Shri Ram Surya Mani Mahavidyalaya vs National Council For Technical ...
2011 Latest Caselaw 6650 ALL

Citation : 2011 Latest Caselaw 6650 ALL
Judgement Date : 22 December, 2011

Allahabad High Court

Shri Ram Surya Mani Mahavidyalaya vs National Council For Technical ... on 22 December, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 75341 of 2011
 

 
Petitioner :- Shri Ram Surya Mani Mahavidyalaya
 
Respondent :- National Council For Technical Education And Another
 
Petitioner Counsel :- Ashish Pandey,Pankaj K. Dixit
 
Respondent Counsel :- R.A. Akhtar
 

 
Hon'ble Rajes Kumar,J.

The petitioner is permitted to make State Government party as respondent no. 3 in the array of the party during the course of the day.

Sri R.A. Akhtar, learned counsel appearing on behalf of respondent nos. 1 and 2 prays for and is granted two weeks time to file counter affidavit. Learned Standing Counsel may also file counter affidavit within the aforesaid period.

List in third week of January, 2012.

Order Date :- 22.12.2011

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